KARETHA KELAVANI MANDAL Vs. ANSUYABEN KESAVLAL BHOOT

JUDGEMENT

(1.) The service of the respondent were terminated by the defendant-trust on 1-8-1992. After receiving the aforesaid letter of termination the plaintiff-respondent filed a suit for declaration and injunction in the Court of the learned Civil Judge (J.D.) at Keshod. The learned trial Court granted the temporary injunction in favour of the plaintiff-respondent. A further direction has also been given to the defendant-petitioner to pay Rs. 3,750/-to the respondent-plaintiff towards arrears of the salary within 15 days. Against the order of the learned trial Court, the defendant-trust-petitioner has preferred Regular Misc. Appeal No. 158 of 1993 before the District Court, Junagadh. The appellate Court dismissed the appeal on the ground that the same is not maintainable as the order of the trial Court was passed under the inherent powers of Section 151 of the Code of Civil Procedure.

(2.) xxx xxx xxx

(3.) xxx xxx xxx